M/S Kaya Blenders And Distillers Ltd vs Pournima Kishor Jadhav
2024 Latest Caselaw 6474 P&H

Punjab-Haryana High Court

M/S Kaya Blenders And Distillers Ltd vs Pournima Kishor Jadhav on 21 March, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

                                    Neutral Citation No:=2024:PHHC:041441



                                                              2024:PHHC:041441

          IN THE HIGH COURT OF PUNJAB & HARYANA AT
                         CHANDIGARH

(281)
                                                                   ARB-626-2021
                                                     Date of decision:- 21.03.2024

M/s Kaya Blenders and Distillers Ltd.                           ... Appellant
                                       Versus
Pournima Kishor Jadhav                                          ... Respondent

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- None.
          ****
SUVIR SEHGAL, J. (ORAL)

1. By way of instant petition filed under Section 11 (6) of the Arbitration

and Conciliation Act, 1996, petitioner has approached this Court for

appointment of an Arbitrator to adjudicate the dispute between the parties.

2. There is no representation on behalf of the petitioner.

3. Similar was the position on the previous occasion.

4. On 12.02.2024, this Court passed the following order:-

"As per office report, service is incomplete. Let fresh notice be issued to the respondent for 21.03.2024 on deposit of necessary charges as well as furnishing correct address.

Keeping in view the judgment dated 09.05.2023 passed by the Supreme Court in M/s Shree Vishnu Constructions Versus The Engineer in Chief Military Engineering Service & Ors., 2023 (8) SCC 329, last opportunity is granted to supply the correct address of the respondent."

5. As per office report, correct address has not been furnished.

6. It seems that the petitioner is not interested in pursuing the petition.

7. Dismissed for non-prosecution.

21.03.2024                                           (SUVIR SEHGAL)
Kamal                                                    JUDGE
        Whether Speaking/Reasoned                      Yes/No
        Whether Reportable                             Yes/No


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